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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(1)(ii) in The Maharashtra Tenancy and Agricultural Lands Act, 1948

(ii)the amounts of the cesses mentioned in Clauses (b), (c) and (d) of sub-section (1) of Section 10A, levied or leviable in respect of such land under the relevant law,